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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(4) in The Assam Alienation of Land (Regulation) Act, 1980

(4)On receipt of any such appeal, the State Government shall after giving the appellant a reasonable opportunity of being heard and after making such enquiry as it deems proper, decide the appeal.